LexThe Dravidian University Act, 1997.
Andhra Pradesh · state statute
Open in Lexace · Ask the AI about this actTHE DRAVIDIAN UNIVERSITY ACT, 1997
ACT NO. 17 OF 1997
LAST UPDATE :27-10-2023
ARRANGEMENT OF SECTIONS
SECTIONS
CHAPTER-I
PRELIMINARY
1. Short title, and commencement
2. Definitions
CHAPTER-II
THE UNIVERSITY
3. The University
4. The objects of the University shall be
5. Powers and Functions of the University Jurisdiction
6. Admission to the University
7. Inspections
CHAPTER-III
OFFICERS OF THE UNIVERSITY
8. Officers of the University
9. The Chancellor
10. The Pro-Chancellor
11. The Vice-Chancellor
12. The Rector
13. The Registrar
14. The Finance Officer
15. Deans of Schools Faculties and other Officers
CHAPTER-IV
AUTHORITIES OF THE UNIVERSITY
16. Authorities of the University
17. The Executive Council and its powers and functions
18. Academic senate and its powers and functions
19. Planning and Monitoring Board
20. Finance Committee
21. Constitution of Faculties and Centres
22. The Board of Studies
23. Term of Office of member of the Executive Council, the Academic
Senate and the Planning and monitoring Board
CHAPTER-V
UNIVERSITY FUNDS ETC.
24. General Fund
25. Constitution of other funds
26. Borrowing of money
27. Certain restrictions in respect of financial matters
28. Transfer of Government Institutions to the University
CHAPTER-VI
STATUTES, ORDINANCES AND REGULATIONS
29. Statutes
30. Statutes how made
31. Ordinances
32. Regulations
33. Annual Report
34. Annual Accounts
35. Financial estimates
36. Power to incur unforeseen expenditure
CHAPTER-VII
GENERAL
37. Filling of casual vacancies
38. Protection of action taken in good faith
39. Proceedings of the University authorities and bodies not invalidated by
vacancies
40. Disqualification for Membership
41. Removal from membership of the University
42. Disputes as to constitution of University authorities and bodies
43. Constitution of Committees
44. Advisory Committees
45. Powers to obtain information
46. Mode of Proof of University Record
47. Attendance at Recognised Instruction
48. Appointment of the first Vice -Chancellor, the first Registrar and first
Finance Officer
49. Transitionary powers of the first Vice-Chancellor
50. Acceptance of benefaction by the University
51. Special mode of appointment
52. Power to remove difficulties
53. Conditions of Service of employees and settlement of disputes
54. Procedure of appeal in disciplinary cases against students
55. Right to Appeal
56. Provident and Pension Funds
THE SCHEDULE
THE STATUTES OF THE UNIVERSITY
STATUTE 1 THE VICE-CHANCELLOR
STATUTE 2 THE REGISTRAR
STATUTE 3 THE FINANCE OFFICER
STATUTE 4 THE EXECUTIVE COUNCIL
STATUTE 5 POWERS OF THE EXECUTIVE COUNCIL
STATUTE 6 THE ACADEMIC SENATE
STATUTE 7 POWERS AND FUNCTIONS OF THE ACADEMIC
SENATE
STATUTE 8 PLANNING AND MONITORING BOARD
STATUTE 9 THE FINANCE COMMITTEE
STATUTE 10 THE FACULTIES OF THE UNIVERSITIES
STATUTE 11 SELECTION COMMITTEE
STATUTE 12 ORDINANCE HOW MADE
STATUTE 13 REGULATIONS
STATUTE 14 DELEGATION OF POWERS
THE DRAVIDIAN UNIVERSITY ACT, 1997
ACT NO. 17 OF 1997
[14th July, 1997]
AN ACT TO PROVIDE FOR THE ESTABLISHMENT OF THE DRAVIDIAN
UNIVERSITY IN THE STATE BY LAW AND CONFER THE STATUS OF
A UNIVERSITY THEREON AND FOR MATTERS CONNECTED
THEREWITH OR INCIDENTAL THERETO.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh
in the Forty-eighth Year of the Republic of India as follows:-
CHAPTER-I
PRELIMINARY
1. Short T itle, extent and commencement - (1) This Act may be called
the Dravidian University Act, 1997.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall come into force on such date as the Government may, by
notification in the Andhra Pradesh Gazette, appoint.
2. Definitions - In this Act, and in all Statutes, Ordinances and Regulations
unless the context otherwise requires,-
(a) "Centre" means a centre established by the Executive
Council;
(b) "Department" means Department of Study established by the
Executive Council;
(c) "Government" means the State Government of Andhra
Pradesh;
(d) "Hostel" means a unit of residence for students of the
University maintained or recognised by the University in
accordance with conditions prescribed;
(e) "Notification" means a notification published in the Andhra
Pradesh Gazette and the word "notified" shall be construed
accordingly;
(f) "Prescribed" means prescribed by the Statutes, Ordinances or
Regulations;
(g) "Participating Government" means the Gover nment of a State
Union Territory which contributes or contributed for the
development and functioning of the University in such manner
as may be prescribed by the Government;
(h) "Participating Institution" means such institution as may be
notified by the Government as a participating institution in such
manner as may be prescribed;
(i) "Student" means a person who is enrolled for studies in one of
the schools or centres of the University and pursues studies by
attending the prescribed courses;
(j) "Teacher " means a Professor, Director, Reader/Associate
Professor, Lecturer/Assistant Professor and such other
Researchers and those giving instruction in the departments,
schools or centres or colleges affiliated to the University as may
be declared by the statutes to be a teacher;
(k) "University" means the Unive rsity established under section
3.
CHAPTER-II
THE UNIVERSITY
3. The University - (1) There shall be constituted a University by the name
called the ‘Dravidian University’ for Dravidian and other studies which shall
consist of a Chancellor, a Pro -Chancellor, a Vice -Chancellor, a Rector, an
Executive Council, a Planning and Monitoring Board and an Academic Senate.
(2) The headquarters of the Un iversity shall be at such place in the State
as may b e notified by the Government and it may establish campuses at such
other places as it may deem fit within India and in other countries.
(3) The University shall be a research, a teaching, residential and
affiliating University.
(4) The University shall be a body corporate, having perpetual succession
and a common seal and shall sue and be sued by the said Corporate name.
(5) No institution affiliated to, or associated with or recognised or
maintained by any other University in India and in other Countr ies shall be
affiliated to or associated with or recognised by the University for any purpose,
except with the prior approval of the Government and the concerned university
and the management of the Institution concerned.
4. The objects of the University shall be -
(i) To promote national integration and the integrated
development of the human personality through its policies and
programmes;
(ii) To work for an integrated development of Dravidian
languages, both written and spoken, including the Tribal
languages of the Dravidian family;
(iii) To impart instruction and training at very high levels in
Dravidian languages, literature and culture, related arts and
crafts and allied subjects with an indigenous thrust;
(iv) To prepare suitable text books, refe rence books etc. at
various levels of higher learning;
(v) To advance and disseminate learning and knowledge by a
diversity of means, including the use of new and advanced
communication technologies;
(vi) To provide for instruction in such branches of know lege,
sciences technologies vocations and professions as the
University may determine from time to time and to make
provision for research;
(vii) To co -operate with, and seek the co -operation of other
universities and institutions of higher learning, profe ssional
bodies and organisations for such purposes as the university
considers necessary;
(viii) To provide for the preparation of instructional materials,
including films, cassettes, tapes, video cassettes and other
software;
(ix) To take up extension act ivities with special emphasis on
rural development so as to make the benefits of the work done
by the University reach educational institutions throughout the
country;
(x) To impart training to those residing within and beyond India
who desire to study Dra vidian Languages, literature, culture,
modern sciences, medicine, engineering, technology and allied
subjects;
(xi) To translate books of other languages into Dravidian
languages according to the needs in consonance with the
objectives of the University an d also to translate books from the
Dravidian languages into other languages;
(xii) To develop Dravidian languages as vehicles of modern
knowledge and media of instruction.
5. Powers and Functions of the University -
(i) to provide for instruction in such branches of knowledge,
technology, vocations and professions as the University may
determine from time to time and to make provision for research;
(ii) to plan and prescribe courses of study for degrees, diplomas,
certificates or for any other purposes;
(iii) to hold examinations and confer degrees, diplomas,
certificates or other academic distinctions or recognitions on
persons who have pursued a course of study or conducted
research in the manner laid down by the Statu tes and
Ordinances;
(iv) to confer honorary degrees or other distinctions in the
manner laid down by the Statutes;
(v) to determine the manner in which distance education in
relation to the academic programmes of the Universities may be
organised;
(vi) to institute professorships, readerships, lecturerships and
other academic positions necessary for imparting instruction or
for preparing educational material or for conducting other
academic activities, including guidance, designing and delivery
of course and evaluation of the wo rk done by the students, and
to appoint persons to such professorships, readerships,
lecturerships and other academic positions;
(vii) to co -operate with, and seek the co -operation of, other
universities and institutions of hi gher learning, professional
bodies and organisations for such purposes as the University
considers necessary;
(viii) to institute and award fellowships, scholarships, prizes and
such other awards for recognition of merit as the University may
deem fit;
(ix) to establish and maintain such Regional Centres as may be
determined by the University from time to time;
(x) to provide for the preparation of instructional materials,
including films, cassettes, tapes, video cassettes and other
software;
(xi) to organi se and conduct refresher courses, workshops,
seminars and other programmes for teachers and other
academic state;
(xii) to recognise examinations of, or periods of study (whether in
full or part) at, other universities, institu tions or other places of
higher learning as equivalent to examinations or periods of study
in the University, and to withdraw such recognition at any time;
(xiii) to make provision for research and development in
educational technology and related matters;
(xiv) to create administrati ve, ministerial and other necessary
posts and to make appointments thereto;
(xv) to receive benefactions, donations and gifts and to acquire,
hold, maintain and dispose of any property movable or
immovable, including trust and Government property, for the
purposes of the University;
(xvi) to borrow, with the app roval of the Government whether on
the security of the property of the University or otherwise, money
for the purposes of the University;
(xvii) to enter into, carryout, vary or cancel contracts;
(xviii) to demand and receive such fees and other charges as may
be laid down by the Ordinances;
(xix) to provide, control and maintain discipline among the
students and all categories of employees and to lay down the
conditions of service of such employees, including their code of
conduct;
(xx) to recognise any institution of higher learning or studies for
such purposes as the University may determine and to withdraw
such recognition;
(xxi) to appoint, either on contract or otherwise, visiting
Professors, Em eritus Professors, Consultants, fellows, scholars
artists, course writers and such other persons who may
contribute to the advancement of the objects of the University;
(xxii) to recognise persons working in other universities,
institutions or organisation s as teachers of the University on
such terms and conditions as may be laid down by the
Ordinances;
(xxiii) to determine standards and to specify conditions for the
admission of students to courses of study of the University
which may include examination, evaluation and any other
method of testing;
(xxiv) to make arrangements for the promotion of the general
health and welfare of the employees;
(xxv) to confer autonomous status on a College or a Regional
Centre in the manner laid down by the Statutes;
(xxvi) to admit to its privileges any College in or outside India
subject to such conditions, as may be laid down by the Statute;
Provided that no College shall be so admitted except with the
prior approval of the Vice-Chancellor.
(xxvii) to do all such acts as may be necessary or incidental to
the exercise of all or any of the powers of the University as are
necessary and conductive to the promotion of all or any of the
objects of the University.
(2) Not withstanding anything contained in any other law for the time
being in force, but without prejudice to the provisions of sub -section (1), it
shall be the duty of the Un iversity to take all such steps as it may deem fit for
the promotion of the objects and for the determination of standa rds of
teaching, evaluation and research in such systems, and for the purpose of
performing this function, the University shall have such powers, including the
power to allocate and disburse grants to Colleges, whether admitted to its
privileges or not, or to any other university or institution of higher learning, as
may be specified by the Statutes.
Jurisdiction - The University shall in the exercise of its powers have
(Jurisdiction) over all its affiliated institutions.
6. Admission to the University - (1) The University shall be open to all
persons irrespective of their religion, race, caste, sex, place of birth or any of
them.
(2) Nothing contained in sub-section (1) shall require the University,-
(a) to admit to any course of study any person who does not
possess the prescribed academic qualification or standard;
(b) to retain on the rolls of the University any student whose
academic record is below the minimum standard required for the
award of a degree title, diploma or other academic distinction; or
(c) to admit any person or retain any student whose conduct is
prejudicial the interests of the University or the rights and
privileges of other students and teachers.
7. Inspections - (1) The Government shall have the right to cause an
inspection to be made by such person or persons as they may direct, of the
affairs and properties of the University, its buildings, laboratories, libraries,
museums, workshops and equipment and of any college or institution
maintained by the University and also to cause an enquiry to be made, into the
teaching and other work conducted or done by the University, or in respect of
any matter connected with the University. The Government shall in every case
give notice to the University of their intention to cause such insp ection or
inquiry to be made and the University shall be entitled to be represented
thereat.
(2) The Government shall forward to the Vice -Chancellor a copy of the
inspection report for obtaining the views of the Executive Council and on
receipt of such views, the Government may tender such advice as they consider
necessary and fix a time limit for action to be taken by the University.
(3) The Executive Council shall within such time as the Government may
fix, report to them through the Vice -chancellor the action which has been
taken or is proposed to be taken on the advice tendered by them
(4) The Government may, where action has not been taken by the
University within the time fixed to their satisfaction, after considering any
explanation furnished or re presentation made by the Executive Council issue
such directions as they may think fit and the University shall comply with such
directions.
CHAPTER-III
OFFICERS OF THE UNIVERSITY
8. Officers of the University - The following shall be the Officers of the
University:-
1. The Chancellor;
2. The Pro-Chancellor;
3. The Vice-Chancellor;
4. The Rector;
5. The Deans of schools/Faculties;
6. The Registrar;
7. The Finance Officer;
8. Such other persons as may be declared by the statutes to be
the Officers of the University.
9. The Chancellor - (1) The Governor of Andhra Pradesh shall be the
Chancellor of the University.
(2) The Chancellor shall, by virtue of his office be the head of the
University.
(3) The Chancellor shall, when present, preside at the convocation of the
University held for conferring degrees. He shall exercise such other powers and
perform such other functions as may be conferred on or vested in him by or
under the provisions of this Act.
(4) The Chancellor may, by order in writing, an nual any proceedings of
the University, which is not in conformity with the provisions of this Act, the
Statutes, the Ordinances or the Regulations:
Provided that before making any such order, he shall give a notice calling
upon the University to show cause why such an order should not be made and
if any cause is shown within the time specified therefor in the said notice, shall
consider the same.
10. The Pro -Chancellor - (1) The Pro -Chancellor of the University shall be
nominated by the Chancellor and shall hold Office for a period of three years.
(2) In the absence of the Chancellor or during the Chancellor's inability
to act, the Pro-Chancellor shall perform all the functions of the Chancellor.
11. The Vice -Chancellor - (1) The Government shall constitute a Search
committee consisting of,-
(i) a nominee of the Executive Council;
(ii) a nominee of the University Grants Commission;
(iii) a nominee or nominees of the participating Governments and
institutions;
The Search Committee shall submit a pa nel of three persons to the
Government in alphabetical order from among whom the Government shall
recommend one person to the Chancellor for appointment as Vice -chancellor
and the Chancellor shall appoint such person as Vice -Chancellor 1[on the
recommendation of the Government:]
Provided that it shall be competent for the Government to call for a fresh
panel if they consider necessary and the Search Committee shall thereupon
submit a fresh panel to the Government.
(1A) The Vice -chancellor, shall not be rem oved from his office except by
an order of the Chancellor passed on the ground of wilful omission or refusal to
carryout the provisions of this Act, or abuse of the powers vested in him and
after due enquiry ordered by the Government, by the Lokayukta or b y such
person who is or has been a judge of High Court or Supreme Court as may be
appointed by the Chancellor in which the Vice -Chancellor shall have an
opportunity of making his representation against such removal:
Provided further that where the Lokayuk ta enquiries into an allegation
against the Vice -chancellor, under the Andhra Pradesh Lokayukta and Upa-
Lokayukta Act, 1983 then not withstanding anything contained in section 12 of
that Act, the Lokayukta shall submit a report to the Government and the
Chancellor shall act in accordance with the advice tendered by the Government
on a consideration of the report while exercising his powers under this sub -
section.
(2) The Vice -Chancellor shall be the principal executive and academic
officer of the University and shall exercise general supervision and control over
the affairs of the University and give effect to the decisions of all the authorities
of the University.
1. Added by the Act No.12 of 2020. S.6
(3) The Vice-Chancellor may, if he is of opinion that immediate action is
necessary on any ma tter, exercise any power conferred on any authority of the
University by or under this Act and shall report to such authority the action
taken by him on such matter:
Provided that if the authority concerned is of opinion that such action
ought not to have been taken, it may refer the matter to the Chancellor whose
decision thereon shall be final:
Provided further that any person in the service of the University who is
aggrieved by the action taken by the vice -chancellor under this sub -section
shall have t he right to appeal against such action to the Executive Council
within three months from the date on which the decision on such action is
communicated to him and there upon the Executive Council may confirm,
modify or reverse the action taken by the Vice-Chancellor.
(4) The Vice -Chancellor shall exercise such other powers and perform
such other functions as may be prescribed by the Statutes or Ordinances.
12. The Rector - There shall be a Rector who shall be appointed by the
Executive Council on the recommendation of the Vice -chancellor in such
manner and on such terms and conditions as may be pre scribed by the
Statutes, from among the senior professors. He shall exercise such powers and
perform such duties as may be prescribed by the statutes.
13. The Registrar - (1) The Registrar shall be a wholetime paid officer of the
University appointed by the Execut ive Council for a team of three years or less
and on such terms and conditions as may be prescribed by the Statutes
provided that he shall not continue in that office for more than six years
(2) The Registrar shall act as the Secreta ry of the Executive Council and
the Academic Senate. He shall exercise such powers and per form such duties
as may be prescribed.
(3) The Executive Council may transfer the Registrar to a suitable
position even before the completion of the term, provided that he is shown a
position in the University with the same emoluments.
14. The Finance Off icer - (1) The Finance Officer shall be a wholetime officer
of the University appointed by the University from out of a panel of three
officers to be obtained from the Government in the Education Department on
such terms and conditions as may be prescribed by the rules made by the
Government in this behalf. He shall be the employee of the Government and
the salary, allowances, pension and other remuneration shall be paid to him in
the first instance out of the Consolidated Fund of the State and later recove red
from the University.
(2) He shall maintain the accounts of the University and also advise the
University on all matters relating to income and expenditure.
(3) He shall be present at the meetings of the Finance Committee and
participate in the discussions but shall not be entitled to vote.
15. Deans of Schools Faculties and other Officers - The manner of
appointment and powers and duties of the Deans of Schools Faculties and
other Officers of the University shall be prescribed by the Statutes.
CHAPTER-IV
AUTHORITIES OF THE UNIVERSITY
16. Authorities of the University - The following shall be authorities of the
University, namely:-
(i) The Executive Council;
(ii) The Academic Senate;
(iii) The Planning Monitoring Board;
(iv) The Finance Committee;
(v) The Facilities;
(vi) The Boards of studies; and
(vii) Such other bodies as the statutes may declare to be
authorities of the University.
17. The Executive Council and its powers and functions - (1) The Executive
Council shall be the principal executive body of the University.
(2) The constitution of the Executive Council and its powers and
functions shall be prescribed by the Statutes.
18. Academic senate and its powers and functions - (1) The academic
Senate shall be the principal academic body of the University and shall, subject
to the provisions of this A ct, Statutes and Ordinances, co ordinate and exercise
general supervision over the academic policies of the University.
(2) The Constitution of the Academic Senate and its power s and
functions shall be prescribed by the Statutes.
19. Planning and Monitoring Board - (1) The Planning and Monitoring Board
shall be the principal Planning Body of the University and also be responsible
for monitoring the development of the University on the lines indicated in the
objects of the University.
(2) The Constitution of the Planning and Monitoring Board and its
powers and functions shall be such as may be prescribed by the Statutes.
20. Finance Committee - The constitution, powers and functions of the
Finance Committee shall be prescribed by the Statutes.
21. Constitution of Faculties and Centres - (1) The University shall include
the Faculties of language, development, literature, fine arts, history, culture
and archaeology, philosophy, post -graduate and profe ssional programmes and
centres managed by it. Translation, text books preparation, comparative
studies, preparation of Encyclopaedia, Faculties of Medicine, Engineering
Technology and Law and such other Faculties as may be prescribed by the
Statutes.
(2) The constitution and functions of the Faculties and centres, shall in
all other respects be such as may be prescribed.
(3) Such Faculties shall comprise such departments of research and
teaching as are specified in the first Statutes.
22. The Boards of Studies - There shall be Boards of Studies attached to each
department of teaching and research. The Constitution and powers of the
Boards of Studies shall be such as may be prescribed by the Statutes.
23. Term of Office of member s of the Executive Council, the Academic
Senate and the Planning and monitoring Board - The term of Office of the
Members of the Executive Council, Academic Council and the planning and
Monitoring Board shall be such as may be prescribed by the Statutes.
CHAPTER-V
UNIVERSITY FUNDS ETC.
24. General Fund - The University shall have a general fund to which shall be
credited:-
(i) its income including the fees and endowment;
(ii) contributions or grants which may be made by the
Government on such conditions as they may impose; and
(iii) other contributions or grants.
25. Constitution of other funds - The University shall have such other funds
and maintain such accounts as the Executive Council may determine on the
recommendation of the Finance Committee.
26.Borrowing of money – The University may accept moneys from the
Government of India, the State Government, the University Grants Commission
and also borrow money from a Bank or a Corporation for the purposes of th e
University:
Provided that where the University intends to borrow money from a Bank
or a Corporation or both exceeding an amount of fifty thousand rupees at a
time or in the aggregate, it shall obtain the prior written approval of the
Government therefor.
27.Certain restriction s in respect of financial matters - The Univ ersity
shall not without the prior approval of the Government, divert earmarked funds
for other purposes or upgrade any post or revise the scales of pay of its staff or
implement any Schemes which involve any matching contribution from the
Government or cr eate a post or posts resulting in recurring liability on the
Government either immediately or in future:
Provided that the Executive Council may authorise the creation and
filling up of posts of teachers for a period not exceeding one year but any such
post or posts shall not be continued or created afresh for any period beyond
the said period of one year without prior approval of the Government.
28.Transfer of Government Institutions to the University – The
Government may, at any time after the commencemen t of this Act , transfer to
the University, the control and management of any of its institutions on such
terms and conditions as may be deemed proper.
CHAPTER-VI
STATUTES, ORDINANCES AND REGULATIONS
29. Statutes - Subject to the provisions of this Act, the Executive Council shall
have power to make Statutes for all or any of the following matters, namely:-
(i) the holding of convocation to confer degrees;
(ii) the conferment of honorary degrees and academic
distinctions;
(iii) the constituti on, powers and functions of the authorities of
the University;
(iv) the manner of filling vacancies a mong members of the
authorities;
(v) the allowances to be paid to the members o f the authorities
and committees thereof;
(vi) the procedure at meetings of the authori ties including the
quorum for the transaction of business at such meetings;
(vii) the authentication of the orders or decisions of the
authorities;
(viii) the formation of departments of teaching and research at
the University;
(ix) the term of office and methods of appointment and
conditions of service of the officers of the University other than
the Chancellor, Pro-Chancellor and Vice-Chancellor;
(x) the qualifications of the teachers and other persons employe d
by the University;
(xi) the classification, the method of appointment and
determination of the terms and conditions of service of teachers
and other persons employed by the University;
(xii) the institution of pension, gratuity, in surance or provident
fund for the benefit of the officers, teachers a nd other persons
employed by the University;
(xiii) the institution of fellowships, travelling fellowships,
scholarships, studentships, bursaries, exhibitions, medals,
incentives and prizes and the conditions of award thereof;
(xiv) the establishment and maintenance of halls and hostels;
(xv) the conditions for residence of students of the University in
the halls and hostels maintained by the University and the levy
of fees and other charges for such residence;
(xvi) the delegation of powers vested in the authorities or officers,
of the University;
(xvii) the admission of the students to the University;
(xviii) the conditions of recognition of hostels not maintained by
the University;
(xix) the conditions and mode of appo intment and duties of
examining bodies and examiners;
(xx) the maintenance of discipline among the students of the
University;
(xxi) the fees to be charged for teaching, research and training;
(xxii) the procedure fo r arbitration in case of dispute between
employees or students of the University;
(xxiii) the procedure for appeals to the Executive Council by
students against the action of any officer or authority of the
University;
(xxiv) the constitution, terms and references of the grievances
committee for the employees and students of the University;
(xxv) the participation of students and research scholars in the
affairs of the University;
(xxvi) the creation, composition and functions of any other body
which is considered necessary for improving the acad emic life of
the University; and
(xxvii) any other matter which is required to be or may be
prescribed by the Statutes.
30. Statutes how made - (1) The first statutes of the University are those set
out in the Schedule.
(2) The Executive Council may from time to time, make new statutes or
any statute in addition to the first statutes referred to in sub -section (1) and
may amend or repeal any statute including the first Statutes:
Provided that the Executive Council shall not make, amend or repeal any
statute affecting the status, powers or constitution of any authority of the
University until such authority has been given an opportunity of expressing an
opinion in writing on the proposed changes, and any opinion so expressed shall
be considered by the Executive Council.
(3) Every new statute or addition to the statutes or any amendment or
repeal of a statute shall require the approval, of the Chancellor who may assent
thereto or withhold assent therefrom or remit the same to the Executive
Council for reconsideration.
(4) A new statute or a statute amending or repealing an existing statute
shall have no validity unless, it has been assented to by the Chancellor.
(5) Notwithstanding anything in the foregoing sub -sections, the
Chancellor may make a new or add itional statutes or amend or repeal the
statutes referred to in sub -section (1) during the period of three years
immediately after the commencement of this Act:
Provided that the Chancellor may on the expiry of the said period of three
years make, within three years from the date of such expiry, such detailed
statutes as he may consider necessary and such detailed statutes shall be laid
before the Legislative Assembly of the State.
31. Ordinances - (1) The First Ordinances shall be made by the vice-chancellor
with the previous approval of the Government during the period of two years
immediately after the commencement of this Act, and the ordinances so made
may be amended, repealed or added to at any time by the Executive Council in
the manner prescribed by the statutes.
(2) Subject to the provisions of this Act, and the Statutes, the Ordinances
may provide for all or any of the following matters, namely:-
(a) the admission of the students to the University and their
enrollment as such;
(b) the course of st udy to be laid down for all degrees, diplomas
and certificates of the University;
(c) the award of degrees, diplomas, certificates and other
academic distinctions, the qualifications for the same and the
means to be taken relating to the granting and obtai ning of the
same;
(d) the fees to be charged for courses, of study in the University
and for admission to the examinations, degrees and diplomas of
the University;
(e) the conditions of award of fellowships, scholarships,
studentships, medals and prizes;
(f) the conduct of examinations and other methods of evaluation,
including the term of office and appointment and the duties of
examining bodies, examiners and moderators;
(g) the conditions of residence of the students of the University;
(h) the special ar rangements, if any which may be made for the
residence, discipline, and teaching of women students and the
prescribing of special courses of studies for them;
(i) the appointment and emoluments of teachers and other
employees, other than those for whom provision has been made
in the statutes;
(j) the establishment of Centres of Studies, Boards of Studies,
Special centres, specialised laboratories and other committees;
(k) the terms and conditions of the recognition of institutions of
higher learning and its withdrawal;
(l) the terms and condition on which persons working in any
recognised institutions, or in any institution associated with the
University, may be recogni sed as teachers and for withdrawing
such recognition;
(m) the manner of co -operation or collaboration or association
with other Universities, authorities or institutions of higher
learning;
(n) the creation, composition and functions of any other body
which is considered necessary for improving, the academic life of
the University;
(o) such other terms and conditions of service of teachers and
other academic staff as are not prescribed by the statutes;
(p) the management of colleges and institutions establi shed by
the University; and
(q) a ll other matters which by this Act or the statutes may be
provided for by the Ordinances.
32. Regulations - The authorities of the University may make Regulations
consistent with this Act; the Statutes and the Ordinances fo r the conduct of
their own business and that of the Committees appointed by them and not
provided for by this Act, the Statutes or the Ordinances, in the manner
prescibed by the Statutes.
33. Annual Report - The Executive Council shall prepare annual repor t of the
University on or before such date as may be prescribed by the Stautes. A copy
of the report with a copy of the resolution thereon shall be submitted to the
Government for information.
34. Annual Accounts - The Finance Officer shall prepare during each financial
year the annual accounts of the University of the preceding year and submit
them to the Executive Council for consideration with the recommendations of
the Finance Comm ittee and thereafter submit them to such audit as the
Government may direct before the end of the financial year. The accounts when
audited shall be published in Andhra Pradesh Gazette and copies thereof
together with copies of audit report shall be submitted to the Executive Council
not later than two years from the end of fin ancial year to which the accounts
pertain and to the Government.
35. Financial estimates - (1) The Finance Officer s hall prepare before such
date as may be prescribed by the Statutes the financial estimates for the
ensuing financial year along with the ann ual accounts whether audited or not,
of the preceding financial year and after they are considered by the Financial
Committee submit them to the Executive Council for approval.
(2) The Government shall fix the block grant for the University norm ally
for a period of five years:
Provided that any liability which the University may have incurred with
the approval of the Government and which was not envisaged at the time of
fixing the block grant shall in addition to the block grant, be reimbursed.
36. Power to incur unforeseen expenditure - The Executive Council may, for
reasons to be recorded in writing, incur any expenditure for which no provision
has been made in the budget or which is in excess of the amount provided for
in the budget.
CHAPTER-VII
GENERAL
37. Filling of casual vacancies - All casual vacancies among the members
other than ex -officio members of any authority or other body of the University
shall be filled as soon as conveniently may be, by the person or body who or
which nominated the member whose place has become vacant and the person
nominated to a casual vacancy shall be member of such authority or body for
the residue of the term for which the person whose place he fills would have
been a member:
Provided further that no casual vacancy s hall be filled if such vacancy
occurs within six months before the date of the expiry of the term of the
members of any authority or other body of the University.
38. Protection of action taken in good faith - No suit or other legal
proceedings shall lie a gainst any officer or employee of the University for
anything which is in good -faith done or intended to be done in pursuance of
the provisions of this Act, the Statutes or Ordinances.
39. Proceedings of the University authorities and bodies not invalidate d
by vacancies - No Act or proceeding of any authority or oth er body of the
University shall be invalidated merely, by reason of the existence of any
vacancy or of any defect or irregularity in the election, or appointment of a
member of any authority or o ther body of the University or of any defect or
irregularity in such act or proceeding not affecting the merits of the case.
40. Disqualification for Membership - (1) No person shall be qualified for
election or nomination as a member of any of the authori ties of the University
if, on the date of such election or nomination, he is:-
(a) of unsound mind, deaf-mute or suffering from leprosy; or
(b) an applicant to be adjudicate d as an insolvent or an un -
discharged insolvent; or
(c) sentenced by a criminal court to imprisonment for any offence
involving moral turpitude;
(2) In case of dispute or doubt as to whether a person is disqualified
under sub -section (1) the Executive Council shall refer such case to the
Chancellor, whose decision thereon shall be final.
41. Removal from membership of the University - (1) The Executive Council
may remove by an order in writing made in this behalf any person from
membership of any authority of the University by a resolution passed by a
majority of the total membership of the Executive Council and by a majority of
not less that two thirds of the members of the Executive Council present and
voting at the meeting. If such person has been convicted by a, criminal court
for an offence which in the opinion of the Executive C ouncil involves moral
turpitude or if he has been guilty of gross misconduct and for the same reason,
the Executive Council may withdraw any degree or diploma conferred on or
granted to that person by the University.
(2) The Executive Council may also by an order in writing in this behalf
remove any person from the membership of any authority of the University if
he becomes of unsound mind or deaf -mute or suffers from leprosy or has
applied to be adjudicated or has been adjudicated as an insolvent.
(3) No action under this section shall be taken against any person unless
he has been given a reasonable opportunity to show -cause against, the action
proposed to be taken.
(4) A copy of every order passed under sub -section (1) or sub -section (2),
as the case m ay be, shall as soon as may be after it is so passed, be
communicated to the person concerned in the manner prescribed.
42. Disputes as to constitution of University authorities and bodies - If
any question arises whether any person has been duly elected or nominated as,
or is entitled to be, a member of any authority of the University or other body of
the University, the question shall be referred to the Chancellor whose decision
thereon shall be final.
43. Constitution of Committees - All the authorities of the University shall
have power to constitute or reconstitute Committees and delegate to them such
of their powers as they deem fit. Such Committees shall, save as otherwise
provided, consist of members of the authority concerned and of such other
persons, if any, as the authority in each case may think fit.
44. Advisory Committees - Until the Authorities of the University are
constituted under sub -section (1) of section 48, the Vice -Chancellor, shall
subject to the approval of the Chancellor have power:-
(1) to appoint such advisory or selection committees as he may think fit;
(2) to appoint such members of the teaching staff as may be necessary;
and
(3) to appoint such ministerial and lower grade staff as may be
necessary.
45. Powers to ob tain information - Notwithstanding any thing contained in
this Act or any other law for the time being in force, the Government may by
order in writing, call for any information from the University on any matter
relating to the affairs of the University an d the University shall, if such
information is available with it, furnish the Government with such information
within a reasonable period:
Provided that in the case of information which the University considers
confidential, the University may place the same before the Chancellor.
46. Mode of Proof of University Record - Copy of any receipt, application,
notice, or proceeding, resolution of any authority or committee of the University
or other documents in possession of the University or any entry in any register
duly maintained by the University, if certified by the Registrar shall be received
as prima facie evidence of such receipt, application, notice , proceeding or
resolution, document for the existence of entry in a register and shall be
admitted as e vidence of the matters and transactions, wherein the original
thereof, would if produced have been admissible in evidence notwithstanding
anything in the Indian Evidence Act, 1872 or in any other law for the time
being in force.
47. Attendance at Recognise d Instruction - (1) No attendance at any
instruction other than that conducted or recognised by the University shall
qualify for admission to an examination of the University other than the
entrance examination to the University.
(2) The authorities respo nsible for organising such instruction shall be
those prescribed.
(3) The Course of Study and curriculum shall be those prescribed.
48. Appointment of the first Vice -Chancellor, the first Registrar and first
Finance Officer - Notwithstanding anything in this Act, and us statutes , the
first Vice-Chancellor, the first Registrar and the first Finance Officer shall be
appointed by the Chancellor on a salary to be fixed by him and each of the said
officers shall hold office for a period to be fixed by him but not exceeding three
years.
49. Transitionary powers of the first Vice -Chancellor - (1) It shall be the
duty of the first Vice -Chance to make arrangements for constituting the
Executive Council and such other authorities of the University within six
months from the commencement of the Act or suExcerpt shown. Open the full act in Lexace.